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[Cites 0, Cited by 757] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Right to Information Act, 2005

(2)It shall be a constant endeavor of every public authority to take steps in accordance with the requirements of clause (b) of sub-section (1) to provide as much information suo motuto the public at regular intervals through various means of communications, including internet, so that the public have minimum resort to the use of this Act to obtain information.